High Courts13 Aug 1991
Phoolchand Lalith Kumar and Co. Vs Income Tax Officer
Andhra Pradesh High Court · (1992) 196 ITR 302
Income Tax Act, 1961 — Section 139, 143(1), 147, 148, 148(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1991
416 judgments · page 11 of 21
High Courts12 Aug 1991Allowed
The Public Prosecutor, High Court of A.P. Vs Maddisetti Penchalaiah
Andhra Pradesh High Court · (1991) 3 ALT 671
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 201, 302, 376, 511
High Courts12 Aug 1991Dismissed
B. Lokhanadham @ B. Lokeshwara Rao Vs State and Others
Andhra Pradesh High Court · (1991) 2 APLJ 173 : (1992) 1 DMC 1
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 25
High Courts12 Aug 1991Dismissed
Gram Panchayat, Nakkabokkalapadu, Ballikuruva Mandal Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1991) 3 ALT 44
Constitution of India, 1950 — Article 226
High Courts09 Aug 1991Dismissed
S.V. Subba Rao. Divl. Manager, APSRTC and Others Vs The Board of Director, APSRTC and Others
Andhra Pradesh High Court · (1992) 1 ALT 70
Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Rule 11, 4Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Aug 1991
Nagireddi Siva and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 2 APLJ 427 : (1992) CriLJ 1339
Penal Code, 1860 (IPC) — Section 201, 302
High Courts09 Aug 1991
Palakol Co-operative Sugars Ltd. Vs Income Tax Officer
Andhra Pradesh High Court · (1993) 202 ITR 681
Income Tax Act, 1961 — Section 139, 139(1), 148, 44AB, 72
High Courts08 Aug 1991Allowed
Kavati Nagesh Vs Kavati Krishnaveni
Andhra Pradesh High Court · (1992) 1 ALT 532
Hindu Marriage Act, 1955 — Section 19
High Courts06 Aug 1991Dismissed
Crane Betel Nut-powder Works Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 1 ALT 472 : (1992) 1 ALT 47 : (1992) 1 AnWR 171
Constitution of India, 1950 — Article 226Prevention of Food Adulteration Rules, 1955 — Rule 44, 47
High Courts05 Aug 1991
Syed Iqbal Hussain Vs Syed Nasamunnissa Begum and Others
Andhra Pradesh High Court · (1992) CriLJ 1823
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 6, 7
High Courts02 Aug 1991Allowed
South Central Railway Vs B. Veera Raju
Andhra Pradesh High Court · (1991) 3 ALT 252 : (1992) 1 APLJ 22
Constitution of India, 1950 — Article 226
High Courts01 Aug 1991
B. Narasappa Vs B. Govindappa
Andhra Pradesh High Court · (1992) 1 ALT 48
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115, 141, 151
High Courts30 Jul 1991
Prabha Enterprises Vs Deputy Commercial Tax Officer, Kothapeta, Guntur and Another
Andhra Pradesh High Court · (1994) 93 STC 278
High Courts29 Jul 1991
Miss. Rekha Kumari and Another Vs Managing Director, A.P. Scheduled Castes Co-operative Finance Corporation and Another
Andhra Pradesh High Court · (1991) 2 ALT 679 : (1991) 2 APLJ 469
High Courts26 Jul 1991
Polleti Raghunadha Reddy Vs The Land Acquisition Officer-cum-Special Tahsildar, Nellore
Andhra Pradesh High Court · AIR 1992 AP 147 : (1991) 3 ALT 330
Land Acquisition Act, 1894 — Section 23
High Courts26 Jul 1991
H.E.H. Nizam FSII of Hydrabad Vs Chief Secretary to Government, A.P.
Andhra Pradesh High Court · AIR 1992 AP 206 : (1991) 3 ALT 35
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 8(1)
High Courts26 Jul 1991
C.S. Rangabhattar Vs C. Choodamani
Andhra Pradesh High Court · AIR 1992 AP 103 : (1991) 3 ALT 278
Hindu Marriage Act, 1955 — Section 12(1), 12(2)(b)
High Courts24 Jul 1991Dismissed
Vavillapalli Rambabu Vs Merakamodidam Prajaparishad and Others
Andhra Pradesh High Court · (1992) 3 ALT 137
Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 97Constitution of India, 1950 — Article 226Panchayat Samithis and Zilla Parishads Rules — Rule 6(3), 6(4)
High Courts24 Jul 1991
G. Venkata Ramakrishna Rao and another Vs The Government of India and others
Andhra Pradesh High Court · AIR 1992 AP 67 : (1991) 2 ALT 625
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 166, 179, 179(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts22 Jul 1991
Udaya Gowri Vs A.P. Rao and Another
Andhra Pradesh High Court · (1991) 2 ALT 661 : (1991) 2 APLJ 138
Criminal Procedure Code, 1973 (CrPC) — Section 311